SPA/193/2022
2022 Latest Caselaw 1994 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                      COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      05.07.2022                     SPA No. 193 of 2022
                                     Hon'ble Vipin Sanghi, C.J.
                                     Hon'ble R.C. Khulbe, J.

Mr. Shobhit Joshi, learned proxy counsel for Mr. Ashish Joshi, learned counsel for the appellants.

Ms. Neetu Singh, learned counsel for respondent no.1.

Mr. B.S. Parihar, learned Standing Counsel for the State-respondent no.2.

Delay Condonation Application (IA No.01 of 2022)

Learned counsels for the respondents fairly do not oppose the delay condonation application.

For the reasons stated in the in the affidavit filed in support of the delay condonation application, delay condonation application is, hereby, allowed, and the delay of 48 days in preferring this appeal is condoned.

SPA No.193 of 2022

Ms. Neetu Singh, the learned counsel for respondent no.1, states that the respondent no.1 has already received the admitted amount.

The learned counsels for the respondents, seek to file reply. The same be filed within four weeks.

Rejoinder-affidavit before the next date.

List this case on 25.08.2022 along with Special Appeal No.91 of 2022 and other connected matters.

Till the next date of listing, the operation of the impugned judgment and order dated 06.04.2022, passed by the learned Single Judge, in Writ Petition (S/S) No.583 of 2022, shall remain stayed.

Stay Application stands disposed of.

   (R.C. Khulbe, J.)         (Vipin Sanghi, C.J.)
      05.07.2022                   05.07.2022

NISHANT